Income Tax Appellate Tribunal - Mumbai
Talisman , Mumbai vs Department Of Income Tax on 20 November, 2013
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IN THE INCOME TAX APPELLATE TRIBUNAL "E", BENCH MUMBAI
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BEFORE SHRI D.KARUNAKARA RAO, AM & SHRI SANJAY GARG, JM
ITA No.3175/Mum/2012
( Assessment Year :2007-2008)
ACIT Cir 12(3), Mumbai-20 Vs. M/s Talisman, C/o.Glod Star
Shipping Pvt. Ltd., Mustafa
Bldg., Sir P.M. Road,
Mumbai-400 001
PAN/GIR No. : AAAT 5084 F
( Appellant) .. ( Respondent)
/Revenue by : Mr. Ashok Suri
/Assessee by : Mr. Sunil Hirawat
Date of Hearing : 20th November, 2013
Date of Pronouncement : 20th November,2013
ORDER
PER D.KARUNAKARA RAO (A.M.) :
This appeal has been preferred by the Revenue against the order dated 9-2-2011, passed by the learned CIT(A)-21, Mumbai for the assessment year 2007-08.
2. The disallowance in this case is only Rs.95,546/- and the tax effect thereon is less than Rs.3,00,000/-. Therefore, this appeal of the Revenue is not maintainable as per the provisions of Section 268A(1) of the Act. Accordingly, we dismiss the appeal of the Revenue in limine.
2ITA No.3175/2012
3. In the result, appeal of the Revenue is dismissed.
Order pronounced in the open court on this 20th day of Nov.2013.
20th 2013
Sd/- Sd/-
( ) ( )
(SANJAY GARG) (D.KARUNAKARA RAO)
/ JUDICIAL / ACCOUNTANT MEMBER
MEMBER
Mumbai; Dated : 20/11/2013
/pkm, PS
Copy of the Order forwarded to :
1. / The Appellant
2. / The Respondent.
3. / The CIT(A)-X, Mumbai.
4. / CIT
5. / DR, ITAT, Mumbai
6. Guard file.
//True Copy// / BY ORDER, (Asstt. Registrar) / ITAT, Mumbai